C. MAHAVEER CHAND Vs. COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Mr.Paras Jain, learned counsel for the petitioner.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 226 and 227 of the Constitution of India, the petitioner inter alia seeks a writ of mandamus directing the respondents to execute a sale deed in respect of the site bearing No.145 formed by the then Bangalore City Improvement Board in Binnamangala Second Stage Extension, Bangalore presently bearing Municipal Corporation No.145, 7th Cross, 10th Main Road, 2nd Stage, Indiranagar, Bangalore ? 560 038 measuring East to West 45 feet and North to South 35 feet comprising an area of 1597.5 square feet.